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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(3) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(3)Where the Executive Council has rejected the draft of a regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor and the Chancellor, may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council where both Executive Council and Academic Council meet together for its approval.